Contempt Petition Closed Upon Full Compliance with Payment Order.

The Contempt Petition (C) No. 180/00027/2022 was filed in relation to O.A No. 180/00114/2021.

When the matter was heard, the learned Senior Panel Counsel (SPC) presented a completion report.

This report indicated that the remaining balance of an unspecified amount, specifically Rs. 29,120/-, had been paid to the petitioners.

A copy of the JCDA, Kochi pay slip DV No. 94 was also enclosed as proof of payment.

The learned counsel representing the petitioners confirmed to the Tribunal that the original order had been fully complied with.

1. Whether the order issued in O.A No. 180/00114/2021 has been fully complied with by the respondents.

The central principle applied by the Tribunal was the fulfillment of prior judicial orders, specifically regarding the payment of a financial amount stipulated in an earlier order.

The Tribunal assessed compliance based on the production of a completion report and proof of payment, coupled with the petitioner's acknowledgment of full satisfaction.

The Tribunal’s reasoning was straightforward, focusing solely on the compliance with its prior order.

Upon review of the completion report, which confirmed the payment of Rs. 29,120/-, and the enclosed pay slip, the Tribunal found sufficient evidence of compliance.

This was further corroborated by the petitioners' counsel, who explicitly stated that the original order had been fully satisfied.

The Court connected these facts directly to the issue of whether the contempt petition could be closed, concluding that the actions taken by the respondents addressed the terms of the original order.

Therefore, the Contempt Petition (C) No. 180/00027/2022 was closed, recording full satisfaction.

The order of personal appearance was withdrawn, and any standing notices were discharged.

No costs were awarded.